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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 91 of 98

High Courts30 Jan 2012Allowed

Genda Lal Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 01 MP CK 0107

Penal Code, 1860 (IPC) — Section 352, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts30 Jan 2012Allowed

Satish Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 01 MP CK 0084

Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts27 Jan 2012Dismissed

Smt. Sweta Kumar i Vs Shivashankar R. Poswal

Madhya Pradesh High Court · AIR 2012 MP 155 : (2012) 3 MPHT 318

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Registration Act, 1908 — Section 17(1)(d)Stamp Act, 1899 — Section 35
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High Courts27 Jan 2012Allowed

Chandralata Gupta Vs Umesh Kumar Sinhal

Madhya Pradesh High Court · AIR 2013 MP 41 : (2012) ILR (MP) 1037 : (2012) 2 MPHT 200 : (2012) 2 MPLJ 547

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23EProvincial Small Cause Courts Act, 1887 — Section 17(1)
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High Courts25 Jan 2012

Sughar Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) 2 JLJ 436 : (2012) 2 MPHT 506

Criminal Procedure Code, 1973 (CrPC) — Section 374Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113B
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High Courts25 Jan 2012

State of MP and Another Vs Sambhoo Singh

Madhya Pradesh High Court · (2012) 01 MP CK 0064

Constitution of India, 1950 — Article 141, 21, 48A, 51Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Forest Act, 1927 — Section 4, 41, 52, 52(4), 52A
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High Courts25 Jan 2012

State of MP and Another Vs Tulsi Ram

Madhya Pradesh High Court · (2012) 01 MP CK 0063

Constitution of India, 1950 — Article 141, 21, 48A, 51Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Forest Act, 1927 — Section 4, 41, 52, 52(4), 52A
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